Section 12(3) in The Merchant Shipping (Continuous Discharge Certificate) Rules, 2017
(3)Where a Continuous Discharge Certificate issued under these rules is lost at high seas while working on a ship and where an enquiry and log entry has been made by the Master of the ship in that respect, such person may apply to the Shipping Master concerned in Form-3 alongwith such enquiry report and log entries, and fee, for issuance of a duplicate copy of Continuous Discharge Certificate.
